Calcutta High Court (Appellete Side)
Sarbeswar Praharaj vs The State Of West Bengal & Ors on 24 April, 2015
Author: I.P. Mukerji
Bench: I.P. Mukerji
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24.04.2015
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WP No. 7032 (W) of 2015 Sarbeswar Praharaj Vs. The State of West Bengal & Ors. Mr. Soumen Dutta Mr. Subhas Jana Mr. Abu Sohil ... For the petitioner Ms. Chandrika Joshi ... For the State Following Mr. Justice Sanjib Banerjee's order dated 26th August, 2013 in WP 23995 (W) of 2013 (Satya Ranjan Pradhan Vs. State of West Bengal & Ors.), I dispose of this writ application by directing the petitioner to furnish stamp papers equivalent to the value of the forged stamp papers to the concerned Registrar of Assurance, who will release the original Title Deed, being no.1116, to the petitioner within four weeks of communication of this order. The stamp papers are to be furnished by the petitioner within a week from date.
Urgent certified photocopy of this order, if applied for, be made available to the parties upon compliance with the requisite formalities.
(I.P. Mukerji, J.) 2